Section 28(3) in The Central Reserve Police Force Rules, 1955
(3)Against an order discharging recruit before the termination of his period of training.(c)[ Every appeal preferred under these rules shall contain all material statements and arguments relied upon by the person preferring the appeal. It shall contain no disrespectful or improper language or irrelevant allegations and it shall be complete in itself. Petitions or appeals filed by members of the Force are not chargeable with stamp duty. Copies of other documents filed with the appeal shall be stamped under section 6 of the Court Fees Act, 1870, unless they have to be stamped under article 24 of Schedule I of the Indian Stamp Act, 1899.] [Substituted by G.S.R. 1618, dated 29.10.1976. ](d)Every appeal, whether the appellant is still in the Force or not, shall be preferred through the Commandant and shall not be sent direct to the appellate authority.(e)An appeal which is not filed within 30 days of the date of the original order, exclusive of the time taken to obtain a copy of the order or record, shall be barred by limitation:Provided the appellate authority may entertain time barred appeal if deemed fit.(f)The Commandant may withhold [an appeal to the appellate authority senior to him] [Substituted for the words "an appeal to the Inspector-General or Deputy Inspector-General" by Notification No. GSR 95 (E) dated 13.2.2012 (w.e.f. 24.2.1955)] in cases--
